Rajasthan High Court - Jodhpur
Manilal vs State Of Rajasthan on 19 March, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3789/2021
Harish S/o Sh. Punjalal Patidar, Aged About 21 Years, R/o
Aaspur, Police Station Aaspur, Dist. Dungarpur. (Petitioner Is
Presently Incarcerated In Sub Jail, Salumber).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 3790/2021
1. Manilal S/o Sh. Velji Patidar, Aged About 19 Years, R/o
Pachlasa, P.s. Sabla, Dist. Dungarpur. (Presently Incarcerated In
Sub Jail, Salumber).
2. Jitendra S/o Sh. Velji Patidar, Aged About 21 Years, R/o
Pachlasa, P.s. Sabla, Dist. Dungarpur. (At Present Lodged In
Incarcerated In Sub Jail, Salumber).
3. Manilal S/o Sh. Manji Patidar, Aged About 20 Years, R/o
Pindawal, P.s. Sabla, Dist. Dungarpur. (Presently Incarcerated In
Sub Jail, Salumber).
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jayant Joshi
For Respondent(s) : Mr. Mohd. Javed Gauri, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
19/03/2021
(2 of 3) [CRLMB-3789/2021]
Heard learned counsel for the parties and perused the
material available on record.
The petitioner(s) has/have been arrested in FIR No.61/2021
of Police Station Salumber, District Udaipur for the offence(s)
punishable under Section(s) 420, 406 and 120-B of IPC.
He/She/They has/have preferred this/these bail application(s)
under Section 439 Cr.P.C.
Learned counsel for the petitioner(s) has submitted that the
offence(s) alleged to have been committed by the petitioner(s)
is/are triable by Magistrate.
Learned Public Prosecutor has opposed the bail
application(s).
Having regard to the totality of the facts and circumstances
of the case and taking into consideration that the alleged
offence(s) levelled against the petitioner(s) is/are triable by
Magistrate, without expressing any opinion on the merits of the
case, I deem it just and proper to grant bail to the accused
petitioner(s) under Section 439 Cr.P.C.
Accordingly, this/these bail application(s) filed under Section
439 Cr.P.C. is/are allowed and it is directed that petitioner(s)
Harish S/o Sh. Punjalal Patidar, Manilal S/o Sh. Velji Patidar,
Jitendra S/o Sh. Velji Patidar and Manilal S/o Sh. Manji Patidar
shall be released on bail in connection with FIR No.61/2021 of
Police Station Salumber, District Udaipur provided he/she/they
execute(s) a personal bond in a sum of Rs.50,000/- with two
sound and solvent sureties of Rs.25,000/- each to the satisfaction
of learned trial court for his/her/their appearance before that court
(3 of 3) [CRLMB-3789/2021]
on each and every date of hearing and whenever called upon to do
so till the completion of the trial.
(VIJAY BISHNOI),J
94-mohit/-
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